| Sr. No. | Item | Disclosure Details |
|---|---|---|
| 1. | Organisation and Function | |
| 1.1 | Particulars of Organisation, Functions and Duties [Section 4(1)(b)(i)] | |
| 1.1.1 | Name and Address of the Organization |
Food Safety and Standards Authority of India (FSSAI) Address: FDA Bhawan, Kotla Marg, near Bal Bhavan, Mandi House, New Delhi-110002. Website |
| 1.1.2 | Head of the organization |
Chief Executive Officer (CEO) Shri Rajit Punhani, IAS Email: ceo[at]fssai[dot]gov[dot]in Tel No: 011-23220995/6 |
| 1.1.3 |
Vision and Mission |
FSS Act, 2006 has enabled to establish the Food Safety and Standards Authority of India for laying down science based standards for articles of food and to regulate their manufacture, storage, distribution, sale and import, to ensure availability of safe and wholesome food for human consumption and for matters connected therewith or incidental thereto. |
| 1.1.4 | Functions and Duties |
Click here  to view |
| 1.1.5 | Organization Chart |
please refer to the office order no. 197/2020 dated 24th August 2020 View Order  size:( 2.21 MB) |
| 1.1.6 | Any other details-the genesis, inception, formation of the department and the HoDs from time to time as well as the committees/ Commissions consulted from time to time have been dealt |
The Food Safety and Standards Authority of India (FSSAI) is the apex food regulatory authority in India, established under the Food Safety and Standards Authority of India and functioning under the Ministry of Health and Family Welfare. It is responsible for ensuring that food products available to consumers are safe, hygienic, and meet prescribed quality standards. FSSAI regulates the manufacture, storage, distribution, sale, and import of food, issues licenses and registrations to food businesses, conducts inspections and testing, and promotes food safety awareness across the country. Its primary objective is to protect public health by maintaining scientific standards for food safety and ensuring compliance with food laws. |
| 1.2 | Power and Duties of its Officers and Employees [Section 4(1) (b)(ii)] | |
| 1.2.1 | Powers and Duties of Officers (administrative, financial and judicial) | Please refer to the HR’s Office Order dated: 24/09/2020. View Order |
| 1.2.2 | Power and Duties of other Employees |
Provisions regarding Officers a nd other employees of the Food Authority are contained in:
(a) Section 9 of FSS Act, 2006 |
| 1.2.3 | Rules/ orders under which powers and duty are derived and | The Food Safety and Standards Act, 2006 |
| 1.2.4 | Exercised |
- Guidelines/Norms/Orders/Procedures issued from time to time by the Govt. of India - Administrative Procedures are as per the CCS Conduct Rules |
| 1.2.5 | Work allocation | As per the details in 1.2.1 and 1.2.2 |
| 1.3 | Procedure followed in decision-making process [Section 4(1)(b)(iii)] | |
| 1.3.1 | Process of decision making Identify key decision-making points |
|
| 1.3.2 | Final decision-making authority | All decisions are taken in the meetings of the Food Authority which are generally held quarterly or at the level of Chairperson/CEO where such powers are vested in him under the FSS Act or delegated by the Food Authority. Approval of the Central Government is also obtained where such approval is mandated under the Act. |
| 1.3.3 | Related provisions, acts, rules etc. | Available under home page of FSSAI website www.fssai.gov.in under Act, Rules and Regulations etc. |
| 1.3.4 | Time limit for taking decisions, if any |
Time limit for food import clearance, retesting, review, and appeal is specified under the Food Safety and Standards (Import) Regulation, 2017. The said regulation is available on homepage of FSSAI website under "Regulations". Link to access said regulation is https://fssai.gov.in/upload/uploadfiles/files/Compendium_Import_VI_02_01_2024.pdf size:( 1 MB) |
| 1.3.5 | Channel of supervision and accountability |
|
| 1.4 | Norms for Discharge of Functions [Section 4(1)(b)(iv)] | |
| 1.4.1 | Nature of functions/ services offered |
Import is regulated as per Section 25 of the FSS Act, 2006 and Food Safety and Standards (Import) Regulation, 2017 made there under. Act and Regulation is available on the FSSAI website www.fssai.gov.in under Act,2006. |
| 1.4.2 | Norms/ standards for functions/ service delivery | |
| 1.4.3 | Process by which these services can be accessed | |
| 1.4.4 | Time-limit for achieving the targets | As per Sl. No.1.3.4 |
| 1.4.5 | Process of redressal of grievances |
The applicant may file grievances through Centralized Public Grievance Redress and Minitoring System (CPGRAMS ). Or may, file a written grievance to the, Nodal Officer, RTI & Grievance Cell, FSSAI, FDA Bhawan, Kotla Road, New Delhi - 110002 |
| 1.5 | Rules, Regulations, Instructions Manual and Records for Discharging Functions [Section 4(1)(b)(v)] | |
| 1.5.1 | Title and nature of the record/ manual /instruction |
For administrative and financial matters, the Food Authority follows va rious Rules and instructions issued by the Government such as FR/SR, Gen eral Financial Rules, CCS(CCA) Rule s, 1965, CCS(Conduct) Rules, 1964, TA Rules, FSSAI (Recruitment & App ointment) Regulations, 2018 etc.
|
| 1.5.2 | List of Rules, regulations, instructions manuals and records. | |
| 1.5.3 | Acts/ Rules manuals etc. | |
| 1.5.4 | Transfer Policy and Transfer Orders |
Transfer policy is already available on the website Click here size:( 1.32 MB) |
| 1.6 | Categories of Documents held by the Authority under its Control [Section 4(1)(b) (vi)] | |
| 1.6.1 | Categories of documents | |
| 1.6.2 | Custodian of documents / categories | |
| 1.7 | Boards, Councils, Committees and other Bodies constituted as part of the Public Authority [Section 4(1)(b)(viii)] | |
| 1.7.1 | Name of Boards, Council, Committee etc. | |
| 1.7.2 | Composition | |
| 1.7.3 | Dates from which constituted | |
| 1.7.4 | Term / Tenure | |
| 1.7.5 | Powers and Functions | |
| 1.7.6 | Whether their meetings are open to the public? | No |
| 1.7.7 | Whether the minutes of the meetings are open to the public? | Yes |
| 1.7.8 | Place where the minutes if open to the public are available? | MInutes of Meetings for Central Advisory Committee (CAC) & Authority Meetings Link |
| 1.8 | Directory of Officers and Employees [Section 4(1) (b) (ix)] | |
| 1.8.1 | Name and designation | Please click here for the details |
| 1.8.2 | Telephone, fax and email | |
| 1.9 | Monthly Remuneration received by Officers and Employees including system of compensation [Section 4(1) (b) (x)] | |
| 1.9.1 | List of employees with Gross monthly remuneration |
Salary payment being remitted to the bank accounts of employees on monthly basis. Please click here size:( 0.43 MB) for viewing the Pay Structure. |
| 1.9.2 | System of compensation as provided in its regulations |
Benefits and Incentives for the Permanent Employees of the Organisation As per the 7th CPC guidelines. |
| 1.10 | Name, Designation and other particulars of Public Information Officers [Section 4(1) (b) (xvi)] | |
| 1.10.1 |
Name and designation of the Central Public Information Officer (CPIO), Assistant Public Information Officer (APIO) and Appellate Authority |
Please click here for the information |
| 1.10.2 | Address, telephone numbers and email of each designated official | Please reffer to the Organization Directory |
| 1.11 | No. of employees against whom Disciplinary Action has been proposed / taken [Section 4(2)] | |
| 1.11.1 |
No. of employees against whom disciplinary action has been (i) Pending for Minor penalty or major penalty proceedings |
Nil |
| 1.11.2 | (ii) Finalised for Minor penalty or major penalty proceedings | Nil |
| 1.12 | Programmes to Advance Understanding of RTI [Section 26] | |
| 1.12.1 | Educational Programmes |
- Webinars and Internal discussions are conducted periodically. - The Institute has observed Vigilance Awareness Week. - Integrity Pledge is administered to all the Employees as a part of the Vigilance Awareness Week conducted every year. |
| 1.12.2 | Efforts to encourage public authority to participate in these programmes | |
| 1.12.3 | Training of CPIO/APIO | |
| 1.12.4 | Update & publish guidelines on RTI by the Public Authorities concerned | Please click here for viewing the Suo Moto Disclosure in the Organization ’s Website |
| 1.13 | Transfer Policy and Transfer Orders [F No. 1/6/2011- IR dt. 15.4.2013] | |
| 1.13.1 | Transfer Policy and Transfer Orders [F No. 1/6/2011- IR Dt. 15.4.2013] |
Transfer Policy can be viewed here size:( 1.32 MB). |
